Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5)(a) in The Maharashtra Value Added Tax Act, 2002

(a)[ except as otherwise expressly provided, the turnover of all sales shall be taken, whether such sales are of taxable goods of not] [[Clause (a) substituted by Maharashtra 32 of 2006, section 38, (w.e.f. 20-6-2006).